AZEENA. S Vs. HAZEENA BEEVI. A

JUDGEMENT

(1.) This original petition has been filed by a candidate, who was advised and appointed to the post of Binder Grade II through by transfer appointment. The issue centered around her experience certificate issued by a proprietory concern having recognition from the Government of Kerala.

(2.) It is appropriate to refer to the qualifications for the post of Binder Grade II, which read as follows;

(3.) The petitioner herein produced a certificate issued by a proprietory concern. This was challenged by another candidate, the first respondent/applicant. According to the applicant before the Kerala Administrative Tribunal, the qualification obtained by the petitioner herein is not from a legal entity, but from a proprietory concern, and therefore, that qualification cannot be accepted. Accepting the challenge as above, the Tribunal allowed the original application. This is how the selected candidate approached this Court.